Section 5 in The Jammu and Kashmir State Town Planning Act, 1963
5. Power of Government to require the Board to make scheme.
- The Government may, in respect of any area after such inquiry as it may deem necessary, by notification in Government Gazette, require the Board, before a fixed date, to prepare and submit as hereinafter provided for its sanction a draft scheme with respect to any area in regard to which a town planning scheme may be made.
